SH TOMBISANA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By this common judgment, I propose to dispose of Civil Rule No. 492 of 1998, Civil Rule No. 495 of 1998, Civil Rule No. 497 of 1998 and Civil Rule No 498 of 1998 as common questions of law and facts are involved in these petitions.

(2.) Before embarking on a discussion on merit, it is necessary to have a look into the facts which have eventually driven the petitioners to move this court to vindicate their grievance.

(3.) The petitioners in Civil Rule No. 492 of 1998 were appointed as Physical Instructors, presently redesignated as Lecturer in Physical Education, on ad-hoc basis and they joined their respective posts on 1.1.1981 and 28.2.1981 in two different colleges. Similarly the petitioners No. 1,2 and 3 of Civil Rule No. 495 of 1998 were appointed in different Colleges with effect from 16.7.1979, 27.8.1979 and 22.8.1979 and the writ petitioner in Civil Rule No. 497 of 1998 were appointed as Librarian with-effect from 27.8.1979. The lone petitioner of Civil Rule No. 498 of 1998 was appointed as Physical Instructor wmVeffect|rom 1.11.1981.